Kuldip Singh, J. - (1.) Delay condoned.
(2.) Special leave granted in all the petitions.
(3.) The respondents, in the appeals herein, are teachers employed in various privately managed aided schools in the State of Punjab. Prior to 1967 there was considerable disparity in the emoluments of the teachers employed in the private schools. Government of India appointed Kothari Commission to examine the conditions of service of teachers with the object of improving the standard of education in the country. Among other things the Kothari Commission recommended that the scales of pay of schools teachers belonging to the same category and working under different management such as Government, Local bodies or Private Organisations should be the same. Almost all the States, including the State of Punjab, decided to implement the recommendations of the Kothari Commission. The State of Punjab revised the pay scales of the teachers of the privately managed aided schools with effect from December 1, 1967 and brought the same as par with the teachers of the same status in the Government service. This Court in Haryana State Adhyapak Sangh v. State of Haryana, (1988) 1 Suppl. SCR 682 and Haryana State Adhyapak Sangh v. State of Haryana, (1990) Suppl. SCC 306 , on the peculiar facts pertaining to those cases, directed that the Haryana teachers employed in the private aided schools were entitled to the same pay scales and dearness allowance as were being paid to the teachers in Government schools.;